4 LIFE TRADEMARKS LLC Vs. AANCHAL JAIN

JUDGEMENT

(1.) I.A. No.20186/2014 (exemption)

(2.) ISSUE notice to the defendants, for the date fixed.

(3.) BRIEF facts as per the plaint are that plaintiff No.1, a company organized and existing under the laws of the State of Utah, United States of America, is carrying on business through its group company, Forlife Trading India Private Limited, i.e. plaintiff No. 2, which is a company duly incorporated under the laws of India.